PRANJAY PURUSHOTAMBHAI GORADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The appellant was charged for assaulting Kalpana Mahimkar with intention to cause death with deadly weapon i.e. knife. The charge was framed against him for offence punishable under section 307 of Indian Penal Code on 30.8.2000. The appellant pleaded not guilty and claim to be tried.

(3.) The prosecution case in brief is that the present accused was in love with the victim Kalpana. Both were originally belonged to State of Gujarat and they were knowing each other since the year 1988. The family members of Kalpana were against the relationship between the two. In search of job, Kalpana shifted to Mumbai. She was doing a part time job in Chartered Accountant's Firm at A.C. Market, Tardeo, Mumbai owned by P.W. 1 Ganesh Mehta. It is the prosecution case that the appellant was on visiting terms with victim Kalpana. Though the appellant was residing at Ahmedabad, he used to frequently visit Kalpana.